Section 46(2) in The Bihar Intermediate Education Council Act, 1992
(2)Notwithstanding anything contrary to the generality of the foregoing powers, the following shall be the powers and duties of the Governing Body: -(a)To acquire by donation, purchase, deed or otherwise such movable or immovable property as may be necessary for the purpose of the Institution and to construct any building or to make any alteration in it or to maintain it for the purposes of the Institution, and(b)to receive grants, subscriptions and donations for the institution.
